C.P.C.(P) LTD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These two writ petitions came to be posted on being specially ordered by the Honourable the Acting Chief Justice vide order dated 30.1.2013. Heard the arguments of Mr. R. Yashod Vardhan, learned senior counsel leading Mr. S. Sivashanmugam, learned counsel appearing for the Management and Mr. Balan Haridas, learned counsel appearing for the Trade Union. Mr. R. Govindasamy, learned Additional Government Pleader takes notice for official respondents.

(2.) The first writ petition was filed by the Management in W.P. No. 22069 of 2012 seeking for a direction to the official respondents and forbear respondents 4 to 9 from indulging any act of illegal strike, arson, sabotage, prevention of ingress and egress of loyal workmen, employees, staff, raw materials finished and semi finished goods from the petitioner's factory and premises and in such event, to provide adequate police protection to the petitioner's factory and premises situated at No. 207, Mettupalayam Road, Coimbatore.

(3.) This writ petition was admitted on 16.8.2012. Pending the writ petition, in an application for injunction, only notice was ordered. In the application for grant of police protection, S. Nagamuthu, J., observed that the labour dispute has to be settled in the manner known to law and nobody could prevent the other workers, who are willing to go for work and the vehicular movements into the factory premises. Therefore, an interim direction was granted to provide adequate police protection, so as to prevent anybody disturbing peace and tranquility in the premises.